Section 230 in Uttar Pradesh Municipal Corporation Act, 1959
230. Power of making drains.
(1)The Municipal Commissioner may carry any Corporation drain through, across or under any street or any place laid out as or intended for a street or under cellar or vault which may be under any street, and, after giving reasonable notice in writing to the owner or occupier, into, through or under any land whatsoever within the City or, for the purpose of outfall or distribution of sewage, without the City.(2)The Municipal Commissioner may enter upon, and construct any new drain in the place of an existing drain in any land wherein any Corporation drain has been already lawfully constructed, or repair or alter any Corporation drain so constructed.
